BALWINDER SINGH Vs. PREMIER MOTOR GARAGE

JUDGEMENT

(1.) THIS revision has been directed by the petitioner Balwinder Singh against order dated 14.1.2005 passed by Consumer Disputes Redressal Forum -II, U.T. Chandigarh (hereinafter to be referred as District Consumer Forum) in Execution Application No. 198 of 2002, whereby it held that in view of the order of the Hon ble High Court dated 14.3.2003, the petitioner (complainant) was not entitled to recover the price of the vehicle from the opposite party i.e. Premier Motor Garage by return of the vehicle in question and as such execution application was ordered to be consigned to the record room as fully satisfied.

(2.) BRIEFLY stated the facts are that the petitioner(complainant) purchased a three wheeler mini door auto rickshaw from the respondent (opposite party) on 2.7.1999 at a price of Rs. 1,42,500. The purpose of purchase of vehicle by the petitioner was to ply it as auto rickshaw in Punjab after obtaining maxi cab permit. The opposite party had assured the petitioner that he could do so because the vehicle had a trade mark and could be registered in Punjab. However, the petitioner visited the registration office of Mohali and requested for registration of the vehicle but registration was refused for want of trade mark.

(3.) IT was next averred that the petitioner approached the opposite party and he was directed by OP to approach for registration at Registration Office, Patiala but even Registration Office, Patiala refused to register the vehicle for want of trade mark.